Ramesh Kumar Khatwani vs Kailash Teli
2022 Latest Caselaw 6429 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 442/2020

Ramesh Kumar Khatwani

----Petitioner Versus Kailash Teli

----Respondent

For Petitioner(s) : Mr. R.S. Mankad For Respondent(s) : Mr. Mahesh Joshi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/05/2022

Application (01/22) has been preferred on behalf of the

petitioner seeking extension of interim order in view of the

judgment passed by the Hon'ble Supreme Court in the case

of Asian Resurfacing of Road Agency Pvt. Ltd. Vs.

Central Bureau of Investigation, reported in (2018) 16

SCC 299.

Having heard learned counsel for the parties and after

perusing the material available on record, prima facie, it

appears that it is a case where stay is required to be

continued to secure the ends of justice. Hence, the aforesaid

application is allowed. The interim order dated 14.1.2020

granted by this Court is extended till further orders.

(VIJAY BISHNOI),J 137-Arun/-

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